Rajeev Singh,J. - (1.) Heard Shri L.P. Mishra, learned counsel assisted by Shri Baljeet Singh appearing for the applicants, Shri V.K. Shahi, learned Additional Advocate General assisted by Shri Anurag Verma, learned A.G.A. for the State and Shri Prashant Chandra, learned Senior Counsel assisted by Ms. Mahima Pahwa appearing for the complainant-respondent no. 2.
(2.) This application under Section 482 Cr.P.C. has been filed seeking the following main reliefs: 'I. set aside the impugned summoning order dated 13.02.2019 passed in Criminal Case No. 5694/2019, Case Crime No. 0260/2018, under Section 406, 420, 467, 468, 471, 120-B I.P.C., Police Station-Husainganj, district Lucknow. II. set aside the impugned charge sheet dated 10.02.2019, filed by the Investigating Officer in Case Crime No. 0260/2018, under Section 406, 420, 467, 468, 471, 120-B I.P.C., Police Station-Husainganj, District Lucknow. III. set aside the entire proceedings of the Case Crime No. 0260/2018, under Section 406, 420, 467, 468, 471, 120-B I.P.C., Police Station-Husainganj, District Lucknow.'
(3.) Shri L.P. Mishra, learned counsel appearing for the applicants submitted that applicant no. 4, i.e., M/s. United Breweries Ltd. (hereinafter referred to as the 'Company'), which is a registered company engaged in manufacture and sale of Beer, received a demand order on 7th September, 2018 at 7.56 p.m. through e-mail by the Manager of the licensee-Ashok Jaiswal, on which, the Company directed its transporter, namely, M/s. Sical Logistics Ltd. to arrange vehicles to deliver the goods from its go-down located at Ghaziabad to the licensee at Lucknow.;